High Courts11 Mar 2003Dismissed
Afsar and Others Vs State of U.P.
Allahabad High Court · (2003) CriLJ 3917
Penal Code, 1860 (IPC) — Section 149, 300, 302
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 97 of 117
High Courts11 Mar 2003Dismissed
Arvind Kumar Sharma Vs Superintendent of Railway Police and Others
Allahabad High Court · (2003) 3 AWC 1875 : (2003) 2 UPLBEC 1178
Constitution of India, 1950 — Article 226
High Courts11 Mar 2003Allowed
Jai Ram Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 1821
Uttar Pradesh Rural Engineering (Group A) Services Rules, 1991 — Rule 3, 4, 5
High Courts11 Mar 2003Disposed Of
Sudhir Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2003) 3 AWC 1892
Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 17(1)
High Courts11 Mar 2003Disposed Of
Nageshwar Prasad Mishra Vs Collector and Others
Allahabad High Court · (2003) 3 AWC 1873 : (2003) 97 FLR 529
Constitution of India, 1950 — Article 226
High Courts11 Mar 2003Allowed
Nand Kishore Misra Vs State of U.P.and Others
Allahabad High Court · (2003) 03 AHC CK 0114
High Courts11 Mar 2003Dismissed
Pole-Ads Advertising (P.) Ltd. Vs Nagar Nigam and Another
Allahabad High Court · (2003) 3 AWC 1880
Constitution of India, 1950 — Article 14, 19(1)
High Courts11 Mar 2003Allowed
Man Singh and Others Vs State of U.P.
Allahabad High Court · (2003) 2 ALT(Cri) 3 : (2003) CriLJ 3908
Penal Code, 1860 (IPC) — Section 300
High Courts11 Mar 2003Dismissed
Mahadev Prasad Sharma Vs Union of India (UOI) and Others
Allahabad High Court · (2003) CriLJ 3462
Arms Act, 1959 — Section 25, 3National Security Act, 1980 — Section 3, 3(5)Penal Code, 1860 (IPC) — Section 120B, 125, 419, 420, 467
High Courts11 Mar 2003Allowed
Handloom and Textile Co - operative Societies Vs Mithlesh Kumar Tewari and Another
Allahabad High Court · (2003) 5 AWC 3512
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 121, 15, 4K
High Courts11 Mar 2003
Bhai Khan (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1886
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts11 Mar 2003Dismissed
Commissioner, Trade Tax Vs Harishanker
Allahabad High Court · (2006) 143 STC 420
Uttar Pradesh Trade Tax Act, 1948 — Section 10, 13A(6), 28A, 28A(8)
High Courts11 Mar 2003Allowed
Magnum Papers Private Limited Vs State of U.P. and Others
Allahabad High Court · (2006) 143 STC 445
Uttar Pradesh Trade Tax Act, 1948 — Section 4A
High Courts11 Mar 2003
Chaurasia Sandalwood Industries Vs Dy. Commissioner of Income Tax
Allahabad High Court · (2003) 131 TAXMAN 506
Income Tax Act, 1961 — Section 260A
High Courts10 Mar 2003
Ratan (in Jail) Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1185
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17
High Courts10 Mar 2003
Chairman, Aligarh Gramin Bank Vs Latoori Singh
Allahabad High Court · (2003) 5 AWC 3677 : (2003) 2 UPLBEC 1267
Aligarh Gramin Bank (Officers and Employees) Service Regulations, 2000 — Regulation 2, 2(1), 38, 43, 62
High Courts10 Mar 2003Dismissed
Sushil Kumar Dwivedi Vs Basic Shiksha Adhikari and Others
Allahabad High Court · (2003) 5 AWC 3688 : (2003) 2 UPLBEC 1216
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 10(5), 11, 5
High Courts10 Mar 2003Allowed
I.C.I. India Limited Vs Commissioner of Sales Tax
Allahabad High Court · (2003) 134 STC 286
Uttar Pradesh Trade Tax Act, 1948 — Section 15A(1), 28A
High Courts10 Mar 2003Partly Allowed
Radhey Shyam and Others (in Jail) Vs State
Allahabad High Court · (2003) 2 ACR 1513
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
High Courts10 Mar 2003Disposed Off
Mahendra Kumar Sewti Devi Vs Commissioner of Income Tax
Allahabad High Court · (2003) 263 ITR 589